KENNARY ROBERT @ KIM Vs. STATE

JUDGEMENT

(1.) The sole accused, aggrieved by the conviction and sentence, passed by the learned Principal Sessions Judge, Kancheepuram at Chengalpet vide impugned judgment dated 13.03.2017 in S.C. No. 229 of 2017, has preferred this Criminal Appeal.

(2.) The accused stood charged, tried, convicted and sentenced as follows :

(3.) Though the offence under Section 201 IPC is found place in the Alteration Report submitted by P.W.18, the trial Court found that the accused himself is the offender and as such, observed that, he cannot be punished for the offence under Section 201 IPC. However this Court, on going through the charges framed by the trial Court against the accused, found that no charge under Section 201 of IPC has been framed.